Section 208F(1) in U.P. Zamindari Abolition and Land Reforms Rules, 1952
(1)A remission certificate granted under Rule 208-C may on the application of the State Government or any person interested, be cancelled or modified by the Assistant Collector for any of the following reasons, namely-(a)that the certificate was obtained fraudulently by the making of a false suggestion or by concealment of something material to the case or by means of an untrue allegation of a fact though such allegation was made in ignorance or inadvertently; and(b)that a decree or order passed by a Competent Court in a suit or other proceeding with respect to the holding for which certificate has been granted shows that the holder was not entitled to the certificate aforesaid.
